Ajai Lamba, J. - (1.) The petition has been filed under Section 482 Cr.P.C. for quashing order dated 28.11.2008 passed by Sessions Judge, Lucknow in Criminal Revision No.365 of 2008 : Nidhi Rastogi @ Supriya Rastogi Vs. State of U.P. The petition also challenges order dated 15.12.2008 passed by Special Judicial Magistrate (C.B.I.)., Lucknow in Case No.133 of 2008 : Nidhi Rastogi Vs. Bankey Bihari Rastogi, under Sections 498-A, 323, 504, 506, 406 I.P.C. and Section 3/4 of Dowry Prohibition Act, Police Station Chowk, District Lucknow.
(2.) None has appeared on behalf of respondent no.2.
(3.) The case relates to the year 2009 and the court can no longer wait for the counsel. The case is being heard with the assistance of Shri Siddarth Sinha, Advocate learned counsel for the petitioners.;